Section 35 in The West Bengal Maritime Board Act, 2000
35. Board to declare when vessels, other than seagoing vessels, to be compelled to use docks, wharves, etc.
(1)When any dock, berth, wharf, quay, stage, jetty, pier or place of anchorage for receiving, landing or shipment of goods or passengers from or upon vessels, not being seagoing vessels, has been made and completed with all appliances in that behalf, the Board may, after obtaining the approval of the Collector of Customs, by order published in the Official Gazette, -(i)declare that such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage is ready for receiving, landing or shipment of goods or passengers from or upon vessels, not being seagoing vessels; and(ii)direct that within certain limits to be specified in the order, it shall not be lawful, without the express sanction of the Board, to land or ship any goods or passengers out of, or into, a vessel, not being a seagoing vessel, of any class specified in the order, except at such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage.(2)With effect from the date of publication of the order under sub-section (1), it shall not, without the consent of the Board, be lawful for any vessel of such class-(i)to land or ship any goods or passengers at any place with the limits specified in the order under sub-section (1), except at such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage, or(ii)while within the limits specified in the order under sub-section (1) to anchor, fasten, or lie within fifty meters of the ordinary low-water mark.(3)If, after the publication of the order under sub-section (1), any vessel as aforesaid, while within the limits so specified, so anchors, fastens or lies, it shall be lawful for the Board to cause the same to be removed out of the said limits at the expense of the master or the owner or the agent of the vessel.
